Section 28 in Bihar Minor Mineral Concession Rules, 1972
28. Application for quarrying permit.
(1)An application for quarrying permit shall be submitted to the Competent Officer in Form '1'(2)Every application for quarrying permit shall be accompanied by a fee of [Rs. 2000/] [Substituted for Rs. 200/- by G.S.R. 1085 dated 25.3.1992.]. (but for Bangla Brick kiln the fee for quarrying permit shall remain Rs. 200/-) only(3)Every application for quarrying permit shall be accompanied by a valid and up-to-date clearance certificate of payment of mining dues, if any.(3A)[x x x x x] [Omitted by S.O. 1133 dated 19.8.1978.](4)Every application of a quarrying permit shall, if the lands from which the minor mineral is to be extracted are raiyati lands, be accompanied by a written consent letter from the occupant of such lands to the effect that he has no objection to the extraction of the mineral by the applicant.(5)The application fee and royalty shall not be refunded if the raiyat subsequently refuses permission to the permit holder to work in the raiyati area.(6)[ Every application for the extension of the period of the permit shall be accompanied by a fee Rs. 200.] [Inserted by S. O. 52. dated 5.1.1976 effective from 1.1.1975.](7)[ The area applied for grant of quarrying permit shall be in a compact block covering not more than 10 acres (4 hectares).] [Inserted by S.O. 1133 dated 19.8.1978.]
